Section 22(2) in The Bihar Private Forest Act, 1947
(2)In determining the amount of compensation to be awarded to such claimant the Forest Settlement Officer shall take into consideration the following and no other matters, namely-(a)any payment made by the claimant to the landlord;(b)whether or not such payment was a reasonable and bonafide payment;(c)whether or not the exercise by the claimant of a rights under any contract entered into between the claimant and the landlord or under any grant made by the landlord contravened, or was likely to lead to the contravention of the provisions of Section 7;(d)any expenses reasonably incurred by the claimant in order to cut, collect or remove trees, timber or other forest produce;(e)the value of the trees, timber or other forest-produce cut, collected or removed by, or with the permission of, the claimant;(f)any other matter which in the opinion of the Forest Settlement Officer, may be fairly taken into consideration in determining the amount of the compensation.
